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[Cites 0, Cited by 0] [Section 409(3)] [Section 409] [Entire Act]

Union of India - Subsection

Section 409(3)(f) in The Companies Act, 2013

(f)is, or has been, for at least five years, a presiding officer of a Labour Court, Tribunal or National Tribunal constituted under the Industrial Disputes Act, 1947 (14 of 1947).